Section 5 in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
5. Term of office and conditions of services of Chairperson and Members.
(1)The Chairperson and every Member shall hold office as such for a term of three years from the date on which he assumes office :Provided that the Chairperson or Member shall not hold office for more than two terms :Provided further that the Chairperson or Member shall not hold office as such after he has attained-(a)in a case of the Chairperson, the age of sixty-five years ; and(b)in the case of a member, the age of sixty two years.(2)The Chairperson or a Member may, by writing under his/her hand addressed to the Government, resign from the office of Chairperson or, as the case may be, of the Member at any time.
